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State of Rajasthan - Section

Section 17 in Rajasthan Municipalities (Surrender of Non-Agricultural Land and Grant of Freehold Lease) Rules, 2015

17. Power to relax rules.

- In exceptional cases where the State Government is satisfied that operation of these rules causes hardship in any particular case or class of cases, it may relax the provisions of these rules in respect of the fee or other charges, to such extent and subject to such condition as it may consider necessary for dealing with the case or class of cases in a just and equitable manner.Form-1[Rule 4(1)]Application for permission for surrender of rights in land
ToThe Authorized Officer,..........................................................................................................   PHOTO  
Sub. - Application for permission for surrender of rights in land specified in Section 69-A of the Rajasthan Municipalities Act, 2009 situated in municipal area and for grant of freehold lease.Sir,I/We hereby apply under Section 69-A of the Rajasthan Municipality Act, 2009 for permission to surrender the exiting rights in land, the particulars whereof are given hereunder: -
1. Details of theapplicant(a) Name(b) Father's/Husbandname(c) Complete address  
2. Details of the areaapplied for:(a) Name of villageand tehsil or ward and town(b) House No. and area  
3. Enclosures withapplication(a) Certified copyof documents viz. sale deed, etc in support of right in land anddetails of applied and adjacent land with East West North Southneighborhood.(b) Affidavit inForm-2 duly attested by a Notary Public/ oath commissioner(c) Indemnity bond in Form-3 duly attested by aNotary Public  
4. If there is any High/Low Tension line ortransformer in the plot boundary  
5. Whether applied land is under acquisition  
6. Whether the proceedings are pending under theUrban Land (Ceiling and Regulation) Act, 1976 in respect of theland applied for  
7. Whether the land belongs to deity or wakf  
8. Whether the land belonging to Central or StateGovernment or any public undertaking or authority or statutorybody or non statutory body, established by or under control ofCentral or State Government  
9. Distance from the Railway line. NationalHighway. State Highway and any other road.  
10. (a) Pending court cases (if any)  
11. (b) Details of stay order or injunction orderpassed by any competent court.  
12. Width of the approach road to the applied land  
13. Present land use under master plan/ sector plan.  
14. Charges payable  
15. No. and date of the challan by which feedeposited  
16. Any other relevant information  
17. Total No. of documents  
18. Total No. of pages  
19. Date of application  
Declaration
(1)I/We hereby certify that the above particulars are correct according to my/our knowledge and belief.
(2)It is declared that the application with affidavit, indemnity bond and above mentioned documents is hereby submitted for permission are true and correct and applicant is competent to surrender the rights of the land in favour of the Municipality. I/We am/are willing to extinguish mv/our rights for using the said land for the purpose of obtaining freehold lease rights under Section 69-A of the Rajasthan Municipalities Act, 2009. Therefore grant me/us the required permission in accordance with law.
(3)It is also hereby declared that the aforesaid land for which the permission has been sought for is not under any restricted category specified under these rules.
Address of applicant............................................................Contact No. and E-mail address Signature of applicant(Name)
ReceiptApplicant...................has submitted the application on date..................which has been registered at serial number....................in the register on dated....................Signature of the receiving authorityForm-2[See Rule 4(1)]Affidavit
I/We1. ............................................S/o Shri ............................................Age ............................................R/o ........................................................................................District............................................2. ............................................ S/o Shri ............................................Age ............................................R/o ........................................................................................ District ............................................   PHOTO  
do hereby take oath and declare as follows: -